Section 83 in The Himachal Pradesh Tenancy and Land Reforms Act, 1972
83. Holidays.
(1)The Financial Commissioner, with the approval of the State Government, shall publish in the Official Gazette before the commencement of each calendar year 'a list of days' to be observed in that year as holidays by all or any Revenue Officers or Revenue Courts.(2)A proceeding held before a Revenue Officer or a Revenue Court on a day specified in the list as a day to be observed by the Officer or Court as a holiday shall not be invalid by reason only of its having been held on that day.
